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State of Meghalaya - Section

Section 107 in The Meghalaya Police Act, 2010

107. False or misleading statement made to the police.

Whoever makes a false statement or a statement which is misleading in material particulars to police for the purpose of obtaining any benefit shall, on conviction, be punished with imprisonment for a term which may extend to three months or a fine of Rs. 5,000/- or both.